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[Cites 0, Cited by 62] [Entire Act]

Union of India - Section

Section 265 in The Income Tax Act, 1961

265. Tax to be paid notwithstanding reference, etc.

- Notwithstanding that a reference has been made to the High Court or the Supreme Court or an appeal has been preferred to the Supreme Court, tax shall be payable in accordance with the assessment made in the case.